Section 22 in Rajasthan Subordinate and Ministerial Services Selection Board Rules, 2014
22. [ Payment of House Rent Allowance or Allotment of Accommodation. [Substituted by Rajasthan Notification No. G.S.R. 116, dated 17.2.2017 (w.e.f. 29.1.2014).]
- For payment of House Rent Allowance or in respect of allotment of houses owned or leased or requisition by the Government of Rajasthan, the Chairman and Members shall be governed by the rules and orders for the time being applicable to a Secretary to the Government of Rajasthan.]
